PRABHAKARAN NAIR Vs. GOPALAN

JUDGEMENT

(1.) We have heard learned counsel. We have also gone through the judgment under appeal as also the other connected papers. The view of the High court appears to us right in the circumstances that S. 6-B of the Kerala Land Reforms Act, comes to the rescue of the respondents seeking relief under S. 13-A of the said Act. Pulling these two provisions apart would render the legislative amendments nugatory. The High court rightly avoided such construction. Finding no merit thus in this appeal, we dismiss the same. No costs.